LexThe Meghalaya Medical Council Act ,1987(Act No.9 of 1994)
Meghalaya · state statute
Open in Lexace · Ask the AI about this actMEG
HALAYA ACT 9 OF 1994
THE MEGHALAYA MEDICAL COUNCIL ACT, 1987
(As passed by the Meghalaya Legislative Assembly)
(Received the Assent of the President of India on the 26th November, 1994)
(Published in the Gazette of Meghalaya, Extraordinary, issue dated 3rd December, 1994)
An
Act
To provide for the registration of medical (allopathic) practitioners in the State of Meghalaya
and for matters connected therewith.
Be it enacted by the Legislature of the State of Meghalaya in the Thirty-eight Year of
the Republic of India as follows:-
1. Short title, extent and commencement-
(1) This Act may be called the Meghalaya Medical Council Act, 1987
(2) It extends to the whole State of Meghalaya.
(3) It shall come into force at once.
2. Definitions- In this Act unless the context otherwise requires-
(a) “Council” means the State Medical Council of Meghalaya constituted under this
Act;
(b) “Government” means the Government of the State of Meghalaya;
(c) “Institution” includes a hospital, dispensary or health centre where people report
either as indoor or outdoor patients for investigation or for treatment;
(d) “Medical Council of India” means the Medical Council of India established and
constituted under the Indian Medical Council Act, 1956;
(e) “medicine” means any modern scientific medicine and includes surgery and
obstetrics, but does not include veterinar y medicine or dentistry or veterinary
surgery or Homeopathic, Ayurvedic or Unary system of medicines and the
expression “medical” shall be construed accordingly;
(f) “Prescribed” means prescribed by rules or regulations made under this Act;
(g) “President” and “V ice-president” means respectively the President and Vice-
President of the Council;
(h) “recognised medical qualification” means any of the medical qualifications
included in the Schedules to the Indian Medical Council Act, 1956, as amended
from time to time;
(i) “Registrar” means the Registrar of the Council;
(j) “Register” means the State Medical Register maintained by the Council under this
Act;
(k) “registered practitioner” means any person whose name is entered in the Register
under this Act;
(l) “section” means a section of this Act;
3. Constitution of Medical Council-
(1) The State Government may constitute a Medical Council for the State to be called “the
State Medical Council of Meghalaya” and the Council shall be a body corporate and shall
have perpetual succession and a Common Seal and Shall by the said name, sue and be
sued. The Council shall consist of the following members, namely-
(a) Two members to be nominated by the State Government;
(b) Two members to be elected in the Prescribed manner by the registered practitioners,
practicing in the State from amongst themselves;
(c) One member to be nominated by the
1Indian Medical Association
(d) Two members to be nominated by the Medical Council of India;
.
(e) Director of Health Services, Meghalaya (Ex-officio)
(2) The President and the Vice- president shall be elected in the prescribed manner by the
members of the Council from amongst themselves.
4. Tenure of office of members: - A member of the Council shall hold office for a term of 5
years from the date of his election or nomination or until his successor shall have been duly
elected or, as the case may be nominated, whichever is earlier, and shall be eligible for re-
election or re-nomination.
5. Vacation of seat as member and filling up of the vacancy:-
(1) A member of the Council shall be deemed to have vacated his seat-
(a) On sending his resignation in writing to the President;
(b) On his absence from three consecutive meetings of the Council without its
permissions;
(c) On removal of his names from the Register;
(d) On his being declared an insolvent by any competent Court or on his becoming insane;
(e) On expiry of his term as member; or
(f) On his absence out of India for six consecutive months without prior intimation to the
Council;
(2) A casual vacancy in the Council shall be filled up by nomination or election, as the case
may be, and the person nominated or elected to fill the vacancy shall hold office only for
the remaining part of the term for which the member whose place he takes was
nominated or elected.
6. Disqualification for being elected or nominated as a member - A person shall be
disqualified for being elected or nominated as a member of the Council if he
1 Inserted by Amendment Act No.6 of 1995, Sec 2. Earlier the word read as “the Director General of Health Services
of the Government of India;”
(a) Is not a registered practitioner under this Act or the Indian Medical Council Act, 1956;
(b) Does not possess any of the recognised medical qualification;
(c) Has been dismissed service under Government, local or other authority for misconduct;
(d) Has been sentenced by a criminal court to imprisonment for any offence involving
moral turpitude;
(e) Has been convicted by a court India, whether before or after the commencement of this
Act, for offence punishable under the Protection of Civil Rights Act, 1995 unless a
period of 6 (six years or such less period, as the Government may allow in any
particular case has elapsed from the date of such conviction.
7. Publication of names of members- The name of every members of the Council, elected or
nominated, shall be published by the Government in the Official Gazette.
8. Meeting of the Council-
(1) No business shall be transacted at a meeting of the Council unless at least four members
are present. All questions, other than question or order, which may come before the
Council, shall be decided by a majority o f votes of the members present and voting at the
meeting. In case of equality of votes, the President or, in his absence, the Vice-President
or, in the absence of both, the members presiding over the meeting, elected by the
members present shall have a cas ting vote. The President or the Vice- President or the
member presiding over the meeting as the case may be, shall decide all points of order
which may arise and his decision shall be final.
(2) If any question arises with reference to procedure in respect of any matter for which no
provision is made in this Act, or the regulations made there under, the President or the
Vice-President or the member presiding over the meeting, as the case may be, shall
decide the same and his decision shall be final.
(3) Until such time as the regulation referred to in sub -section (2) have come into operation,
the President may, by a letter addressed to each member, summon a meeting at such time
and place as to him shall seem expedient.
(4) Subject to the provision of this Act or the regulation made there under no Act or
proceedings of the Council shall be invalid merely by reason of the existence of any
vacancy among the members of the Council.
9. Sitting fees and travelling expenses- The members of the Council shall be entitled to such
fees for attendance at meetings of the Council and such travelling expenses as may from
time to time be allowed by the Council and approved by the Government.
10. Register and other Officers-
(1) The Council shall appoint a Registrar who shall act as Secretary of the Council and also
as Treasurer, unless the Council appoints another person as Treasurer 1and approved by
the Government
(2) The Council may also employ such other persons, as it may deem necessary, for the
purposes of the Council.
.
1 Inserted by Amendment Act No.6 of 1995, Sec 3.
(3) All persons appointed or employed under this section shall be deemed to be public
servants within the meaning of section 21 of the Indian Penal Code, 1860
11. Duties of the Registrar-
(1) It shall be the duty of the Registrar to keep a register of medical practitioners in
accordance with the provisions of this Act, and, from time to time, make all necessary
alterations in register of the addresses, appointments, qualifications or titles of such
practitioners and cause the name of any practitioners who is dead to be removed from the
register. The Register shall also publish the Register in the Official Gazette after every
five years ending 31
st December.
(2) Every registered practitioner shall send to the Registrar after every five years ending 31st
December a renewal fee as may be prescribed with an animation about alterations. If any,
in the address, appointments, qualifications or tiles. If the renewal fee is not paid by such
date as may be prescribed, the Register may send through registered post a letter to such
registered practitioner at his registered address and at any other address available with
him enquiring whether such practitioner has ceased to practice or whether his residence
or appointment has changed and if no answer is received within a period of six months
from its despatch, the Registrar may remove the name of such registered practitioner
from the Register. Provided that any name so removed may be re -entered in the register
under the direction of the Council on payment of prescribed fee.
12. Registrar to be public docu ment- The register shall be deemed to be public document
within the meaning of this Evidence Act, 1872.
13. Privileges of registered practitioner- Save as provided in section 25 and 27 of the Indian
Medical Council Act, 1956, no person other than a registered practitioner shall-
(a) Hold office as physician or surgeon or any other office (by whatever designation called)
in Government or in any institution maintained by a local or other authority;
(b) Practice medicine in the State;
(c) Be entitled to sign or authenticate medical or fitness certificate or any other certificate
required by any law to be signed or authenticated by a duly qualified medical
practitioner; or
(d) Be entitled to give evidence at any inquest or in any court of law as an expert under
Section 45 of the Indian Evidence Act, 1872 on any matter relating to medicine.
14. Person who can be registered - Every person possesses any of the recognised medical
qualifications
1included in the Schedule to the Indian Medical Council Act, 1956 and its
amendment from time to time
Provided that the Council may refuse to permit the registration of any person who has
been convicted of any offence involving moral turpitude or who after an inquiry at which
opportunity to be heard has been given to him, was found guilty of professional misconduct;
shall, subject to the provisions hereinafter contained and on
payment of such registration fee as may be prescribed and entitled to have his name entered
in the Register;
1 Inserted by Amendment Act No. 6 of 1995, Sec 4.
Provided further that the above disqualification may be removed by the Medical Council
of India in any particular case after sufficient reasons for doing so are communicated to the
Council.
15. Information to be furnished to the Registrar with application-
(1) Every person who applies to have his name entered in the register shall:-
(a) Satisfy the Registrar that he possesses one or more of the titles or qualification
referred to in the Schedules to the Indian Medical Council Act, 1956, as amended
from time to time; and
(b) Correctly inform the Registrar of the dates on which he obtained the title or
qualification which entitles him to claim registration under this Act.
(2) Every application under this section shall be made in such from and on payment of such
fee as may be prescribed.
16. 1“Entry of new titles and qualification and change of names in Register- If any person
whose name is entered in the Register obtain any title, diploma or other qualification for
proficiency in sanitary science, public health or medicine which is a recognised medical
qualification he shall on application made in this behalf in the prescribed manner, be
entitled to have an entry stating such other title, diploma or other qualification made against
his name in the Register either in substitution for or in addition to any entry previously
made
17. Alteration or entry or removed of name from the register by Council-
”.
(1) The Council may, if it deems fit, and after giving notice to the person concerned and
enquiring into his objections if any order that any entry in the register which is provided
to have been fraudulently or incorrectly made or brought about, be cancelled or corrected.
(2) The Council may direct the removal, permanently or temporarily for any specific period,
from the register the name of any registered practitioner who has been convicted of an y
such offence involving moral turpitude or who, after an enquiry at which opportunity to
be heard has been given to him or his Advocate, is held by the Council to be guilty of
professional misconduct. The Council may also direct that any name so removed s hall be
restored.
18. Notice of death and removal of Name from Register:-
(1) Every Registrar of Birth and Deaths who receives notice of the death of any person
whose name is known to have been entered in the Register shall forthwith inform the
Registrar of such death stating the date, time and place of death.
(2) On receipt of such information from the Registrar of Births and Deaths or from any other
reliable source regarding such death, the Registrar shall remove the name of the deceased
person from the Register.
19. Disposal of fees:- All fees received by the Council under this Act shall be applied for the
purposes of this Act as may be prescribed.
20. Appeal against the decision of Registrar: - An appeal shall lie to the Council against any
order passed the Registrar under section 14, section 15 or section 16. The said appeal shall
1 Substituted by Amendment Act No.6 of 1995, Sec.5. Earlier the word read as If any registered practitioner obtains
any other title or qualification in addition to the title or qualification in respect of which he has be en registered or if
he changes his name he shall on payment of the prescribed fee, be entitled to have such additions or changes in title,
qualification or name, as the case may be, to be made in the register.
be preferred within three months from the date of communication of the order appealed
against.
21. Appeal against the decision of Council: - An appeal shall lie to the Medical Council of
India against any decision of the Council under section 14 and section 17, such appeal shall
be preferred within three months from the date of communication of the decision of the
Council.
22. Procedure of inquiries and appeal:-
(1) The Council may at its discretion hold an inquiry under section 14 or section 17 in
camera.
(2) For the purpose of any such enquiry of appeal under section 20 of the Council shall be
deemed to be a court within the meaning of Indian Evidence Act, 1872, and shall exercise
all powers of a Commissioner appointed under the Public Servants (Enquiries) Act, 1850,
and such inquiries and appeals shall be conducted, as far as may be, in accordance with
the provision of section 5 and section 8 to 18 of the said Act.
(3) The procedure for conducting enquiry and disposing of appeal shall be as prescribed.
23.
1[…………………………………………………………………………………………….
24. Prohibition to practice medicines by persons not registered: - No person, other than a
registered practitioner or other medical prac titioners whose names are borne in the Indian
Medical Register, shall practice allopathic system of medicine in Meghalaya.
]
25. Penalty:-
(1) Any person who contravenes the provisions of Section 13 or 24 shall be punishable
with fine which may extend to rupees one thousand or with imprisonment for a period
of six months of with both for the first offence and for every subsequent offence with
fine which may extend to rupees two thousand or imprisonment for a term which may
extend to one year or with both.
(2) Whoever fal sely assumes or uses any description or addition to his name implying
thereby that he is qualified to practice the allopathic system of Medicine under the
provision of this Act shall be punishable with fine which may extend to rupees one
thousand or with imprisonment for a period of six months or with both for the first
offence and for every subsequent offence with fine which may extend to rupees two
thousand or imprisonment period of one year or with both.
1 Omitted by Amendment Act No.6 of 1995, Sec 6 . Earlier the words read as 23. Control of Medical Council of
India:-
(1) In the performance of its function under this Act the Council shall be under the control and Jurisdiction of
the Medical Council of India.
(2) If at any time it shall appear to the Medical Council of India that the Council has neglected, exceeded or
abused the exercise of its power or the performance of any duty impose upon it by this Act, the Medical
Council of India may communicate the particulars of such neglect, excess or abuse to the Council and if the
Council fails to remedy such neglect excess or abuse, within such times as may be fixed by the Medical
Council of India in this behalf, the Medical Council of India may, for the purpose of remedying such
neglect, excess or abuse cause th e powers and duties of the Council to be exercised and performed by such
agency and for such period as it may think fit.
26. Other legal proceeding shall lie against the Government, the Council, the Medical Council
of India or any of their officers or servants for anything which is in good faith done or
intended to be done under this Act.
27. Power to make rules:-
(1) The Government may, in consultation the Council make rules for carrying out the
purposes of this Act.
(2) In particular and without prejudices to the generally of the foregoing power, such
Rules may provide for all or any of the following matters, namely:
(a) The manner of election of the President and Vice- President and of f illing up
vacancies of number of the Council;
(b) The functions to be performed by the President and the Vice-President;
(c) The application of fees under Section 19;
(d) The procedure to be followed by the Council in conducting any enquiry under this
Act and disposing of appeals from the decision of the Registrar.
(e) The compilation and publication of the Register;
(f) Any matter which is required to be provided for by rules.
28. Power to make regulations: - The Council may, with the previous sanction of the
Government make regulations generally for carrying out the purposes of this Act and
without prejudice to the generality of this power, such regulations may provide for:-
(a) The form of application and fees chargeable there for;
(b) Fees chargeable in respect of any registration under this Act;
(c) Keeping of accounts of such fess;
(d) The provident fund and gratuity for the employees of the Council;
(e) Conditions of service of its employees;
(f) Convening of and conduct of business in meeting of the Council;
(g) Election of Council members by re gistered medical practitioner in the Medical
Council; and
(h) Other matter which is required to be provided for by regulations;
29. Repeal of Assam Act 1 of 1916: - The Assam Medical Act 1919 in its application of
Meghalaya is hereby repealed;
THE UNDERLINED TEXT INDICATES THE INSERTION/SUBSTITUTION OF THE SUBSEQUENT
AMENDMENTS TO THE MEGHALAYA MEDICAL COU NCIL ACT, 1987 (ACT NO. 9 OF 1994 )
AMENDED AND UPDATED UPTO THE YEAR 1995 OF THE ACT NO. 6.